Section 31 in Tamil Nadu Panchayats (Elections) Rules, 1995
31. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidature may be withdrawn under sub-rule (2) of rule 30, the Returning Officer shall prepare in Form 9, a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period [and whose nominations were not deemed to have been withdrawn under sub-rule (3) of rule 30 of these rules] [Added by G.O.Ms.No. 175, Rural Development (PE), dated the 28th August 1997.].(2)The said list shall contain the names in the order of Tamil alphabet and the addresses of the contesting candidates as given in the nomination papers as got corrected under the proviso to sub-rule (4) of rule 28 of these rules together with other particulars set out in the said form.
